State Of Odisha And Others vs Kartik Chandra Behera
2021 Latest Caselaw 9332 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.A. No.694 of 2019



                 State of Odisha and Others                  ....         Appellants
                                                                 Mr. M.K. Khuntia
                                                   Additional Government Advocate
                                               -versus-
                 Kartik Chandra Behera                     ....          Respondent
                                                          Mr. Rajeet Roy, Advocate

                            CORAM:
                            THE CHIEF JUSTICE
                            JUSTICE B.P. ROUTRAY
                                              ORDER

Order No. 06.09.2021

05. 1. Mr. Rajeet Roy, learned counsel for the Respondent states that he has filed written notes of argument today. He also seeks the calling of the record of W.P.(C) No.11854 of 2009 in which the common impugned judgment has been passed by the learned Single Judge.

2. List on 10th November, 2021 along with W.P.(C) No.11854 of 2009.

3. The interim order will continue till then.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge S.K. Jena/P.A.